KANAHYYALAL MANIKCHAND CHOPDA Vs. THE CHARITY COMMISSIONER, MAHARASHTRA STATE MUMBAI I/C JOINT CHARITY COMMISSIONER, PUNE AND ORS.

JUDGEMENT

(1.) Heard respective counsel appearing for the parties.

(2.) Rule. With the consent of paries, the matter is taken up for final disposal at the stage of admission.

(3.) The order passed by the respondent No. 1 - in-charge Joint Charity Commissioner, Maharashtra State, according permission to alienate the property of the Trust in exercise of powers conferred under section 36 of the Bombay Public Trust Act, 1950, is the subject matter of challenge in this writ petition.